P. K. Balasubramanyan, R. K. Merathia, J. - (1.) There Is a petition dated 11-10-2002 for condoning the delay in filing the appeal. Having heard counsel on both sides, we are satisfied that sufficient cause has been made out for condoning the delay.
(2.) The petition is, therefore, allowed. L.P.A. No. 577 of 2002.
(3.) Heard counsel on both sides in the main appeal on consent of parties.;